Supreme Court - Daily Orders
Shashi Bhushan Prasad Singh vs The State Of Bihar on 19 October, 2023
Bench: A.S. Bopanna, Pamidighantam Sri Narasimha
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ITEM NO.46 COURT NO.7 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 7257/2023
(Arising out of impugned final judgment and order dated 16-02-2023
in CWJC No. 3411/2022 passed by the High Court Of Judicature At
Patna)
SHASHI BHUSHAN PRASAD SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
IA No. 147626/2023 - EXEMPTION FROM FILING O.T.
IA No. 173085/2023 - EXEMPTION FROM FILING O.T.
IA No. 164793/2023 - INTERLOCUTARY APPLICATION
IA No. 158308/2023 - INTERVENTION/IMPLEADMENT
IA No. 122539/2023 - INTERVENTION/IMPLEADMENT
IA No. 84695/2023 - INTERVENTION/IMPLEADMENT)
WITH
SLP(C) No. 8967/2023 (XVI)
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
80091/2023
IA No. 80091/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 10359/2023 (XVI)
SLP(C) No. 18369/2023 (XVI)
FOR EXEMPTION FROM FILING O.T. ON IA 141213/2023
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
141214/2023
IA No. 141213/2023 - EXEMPTION FROM FILING O.T.
IA No. 141214/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 22215/2023 (XVI)
(IA No.193656/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.193659/2023-EXEMPTION FROM FILING O.T. and IA
No.193668/2023-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS and
IA No.194485/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Signature Not Verified
Date : 19-10-2023 These matters were called on for hearing today.
Digitally signed by
Nisha Khulbey
Date: 2023.10.19
15:11:10 IST
Reason:
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
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For Petitioner(s) Mr. Prem Prakash, AOR
Ms. Aishvarya, Adv.
Ms. Deepali Nanda, Adv.
Ms. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Smarhar Singh, AOR
Mr. Jai Krishna Singh, Adv.
Ms. Shweta Kumari, Adv.
Mr. Manoj Kumar, Adv.
Mr. Rishi Raj, Adv.
Mr. Chandra Pratap, Adv.
Mr. Md.asim, Adv.
Mr. Chinmay Sharma, Adv.
Mr. Gopal Singh, AOR
Mr. Rajeev Dhavan, Sr. Adv.
Mr. Manoj Kumar Srivastava, AOR
For Respondent(s) Mr. Shivam Singh, Adv.
Mr. Gopal Singh, AOR
Mr. Yadav Narender Singh, AOR
Mr. Saket Singh, Adv.
Mrs. Niranjana Singh, AOR
Mr. Harish Pandey, AOR
Mr. Manoj Kumar Srivastava, AOR
Ms. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Neeraj Shekhar, AOR
Dr. Sumit Kumar, Adv.
Mr. Rajesh Maurya, Adv.
Mr. Chandra Pratap, Adv.
Mr. Karan Tomar, Adv.
Mr. Arvind Gupta, AOR
Mr. Anil Kumar Sahu, Adv.
Mr. Brahma Prakash, Adv.
Mr. Sudhir Kumar Sah, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned Standing counsel for the State of Bihar seeking adjournment on the ground of personal difficulty, list the matters for hearing on 21st November, 2023 (non-miscellaneous day).
(NISHA KHULBEY) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR